KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant appeal has been preferred by defendant-appellants under Section 96 of the Code of Civil Procedure, 1908 against the impugned judgment and decree dated 28.02.1997 rendered by Court of Additional District Judge, No.1, Ajmer, whereby suit has been decreed in favour of respondent No.1/ plaintiff and against appellants and respondent No.2.
(2.) Present appeal has been filed by the defendants to the suit instituted by the Bank of Baroda for recovery of Rs.58,404.75.
(3.) It was pleaded in the plaint that on 28.11.1990, the bank had disbursed Rs.35,000/- as loan to the defendant No.1 - Smt. Kusum Jain.;